Section 27 in Gujarat Industrial Development Act, 1962
27. Concurrent and special audit of accounts.
(1)Notwithstanding anything contained in Section 26, the State Government may order that there shall be concurrent audit of the accounts of the Corporation by such person as it thinks fit. The State Government may also direct a special audit to be made by such person as it thinks fit of the accounts of the Corporation relating to any particular transaction or class or series of transactions or to a particular period.(2)The State Government may pass such orders on the report of the special audit and the Corporation shall be bound to comply with such order.(3)The report on the special audit shall be laid before the State Legislature.(4)When an order is made under sub-section (1), the Corporation shall present or cause to be presented for audit such accounts and shall furnish to the person appointed under sub-section (1) such information as the said person may require for the purpose of audit.
